High Courts01 Oct 1997Dismissed
Union of India (UOI) and Others Vs P.M. Imbichibi and Another
High Court Of Kerala · AIR 1998 Ker 72 : (1998) 1 ILR (Ker) 349
Arbitration Act, 1940 — Section 11, 12, 20, 5, 8
COURT ARCHIVE
High Court Of Kerala judgments, 1997
504 judgments · page 8 of 26
High Courts30 Sept 1997Dismissed
Jayaram Vs Achuthan Thampi
High Court Of Kerala · (1997) 2 KLJ 387
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(5), 11(7)
High Courts30 Sept 1997Dismissed
Kuzhipathalil Mathai Yohannan Vs Mathew Joseph and Others
High Court Of Kerala · AIR 1998 Ker 106
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 47(2)
High Courts30 Sept 1997
Madhusudhanan Pillai Vs The State of Kerala and Others
High Court Of Kerala · (1998) 1 KLJ 187
Constitution of India, 1950 — Article 25(2), 26Kerala Service Rules, 1959 — Rule 12(16A) , 60Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts29 Sept 1997
Issac Peter and Others Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1998) 1 ILR (Ker) 543 : (1998) 229 ITR 752
Kerala Agricultural Income Tax Act, 1950 — Section 18, 18(5), 28, 28(1), 3
High Courts29 Sept 1997
Pambra Coffee Plantations Vs State of Kerala
High Court Of Kerala · (1998) 229 ITR 763
Kerala Agricultural Income Tax Act, 1950 — Section 18, 18(5), 28
High Courts29 Sept 1997
ISSAC PETER and Others Vs COMMISSIONER OF AGRICULTURAL INCOME TAX and SALES TAX.
High Court Of Kerala · (1998) 144 CTR 190
Income Tax Act, 1961 — Section 187, 188
High Courts29 Sept 1997
P.A. Mohanavally and Others Vs State and Others
High Court Of Kerala · (1997) 2 KLJ 515
Constitution of India, 1950 — Article 320
High Courts26 Sept 1997Allowed
Mohanan Nair and Others Vs Ramakrishna Pillai and Others
High Court Of Kerala · (1997) 09 KL CK 0046
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5)Limitation Act, 1963 — Section 21, 21(1)Transfer of Property Act, 1882 — Section 51
High Courts26 Sept 1997Dismissed
Maria and Another Vs Senior Divisional Personal Officer Southern Railway and Another
High Court Of Kerala · (1998) 1 KLJ 63
Administrative Tribunals Act, 1985 — Section 28, 5(6)Constitution of India, 1950 — Article 136, 226, 227, 32, 323A
High Courts26 Sept 1997
Commissioner of Income Tax Vs H.H. Maharani Sethu Parvathi Bayi (by Legal heir H.H. Lakshmy Bayi)
High Court Of Kerala · (1998) 232 ITR 678
Income Tax Act, 1961 — Section 254, 254(2), 45
High Courts26 Sept 1997
COMMISSIONER OF INCOME TAX Vs H. H. MAHARANI SETHU PARVATHI BAYI.
High Court Of Kerala · (1998) 146 CTR 181
Income Tax Act, 1961 — Section 256, 45, 48, 52
High Courts25 Sept 1997Allowed
Deputy Commissioner (Law), Board of Revenue (Taxes) Vs Rainbow Paint Industries
High Court Of Kerala · (1998) 111 STC 226
High Courts25 Sept 1997Allowed
Nabeesa Vs Motor Accidents Claims Tribunal and Another
High Court Of Kerala · (1998) ACJ 797 : (1998) 1 CivCC 69 : (1998) 94 CompCas 61 : (1998) 1 ILR (Ker) 647
Motor Vehicles Act, 1988 — Section 40
High Courts24 Sept 1997
K. Venugopalan Nambiar Vs Assistant Commissioner of Income Tax (Assessment) and Another
High Court Of Kerala · (1998) 231 ITR 607
Income Tax Act, 1961 — Section 220, 220(2)
High Courts24 Sept 1997
K. VENUGOPALAN NAMBIAR Vs ASSISTANT COMMISSIONER OF INCOME TAX.
High Court Of Kerala · (1998) 145 CTR 152
Income Tax Act, 1961 — Section 156, 220
High Courts13 Sept 1997Allowed
Mohanan Vs The District Collector and Others
High Court Of Kerala · (1997) 09 KL CK 0035
Constitution of India, 1950 — Article 226Kerala Building Rules, 1984 — Rule 15(3), 5Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 34
High Courts12 Sept 1997Allowed
Kanakalatha, V.K. Vs V.J. Chandini and Others
High Court Of Kerala · (1997) 09 KL CK 0045
Coconut Development Board Act, 1979 — Section 20, 20(1), 20(3), 4(10), 7
High Courts12 Sept 1997Allowed
Merchiston Estate Vs State of Kerala and Another
High Court Of Kerala · (1997) 2 KLJ 421
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2), 3(3), 8
High Courts12 Sept 1997Allowed
Kerala Agro Industries Corporation Ltd. Vs Amminikutty Amma and Others
High Court Of Kerala · (1997) 2 KLJ 778
Revenue Recovery Act, 1968 — Section 72